Section 6A in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
6A. - Appointment on compassionate grounds.—
(i)There shall be a Committee of three Judicial Officers headed by the District and Sessions Judge in each Judgeship for making recommendations for appointments on compassionate grounds.(ii)Such appointments shall be made according to the Rules and guidelines of the Government of Bihar subject to eligibility and approval by the High Court.(iii)Candidate shall be considered for appointment on compassionate grounds every year only to the extent of 5% of the vacancies arising in Group C posts during the relevant year;Provided that the Hon'ble the Chief Justice may in his discretion, on recommendation of the Committee under Rule 6 A (I) in appropriate cases, considering the penury condition of the family of the deceased employee may direct such appointments up to a maximum limit of 10 % of the vacancies occurring in a particular calendar year.(iv)The eligible candidates in excess of the upper limit within which the compassionate appointments may be provided who cannot be so appointed shall be paid an ex-gratia sum of Rs. 5 Lakh in lieu of appointment.(v)The candidate seeking appointment in Group C posts on compassionate ground must confirm to the qualification, age and mode of recruitment as per Schedule ‘A’. The application for such appointment must be made within two years from the death of the employee and shall remain valid for a period of three year from the date of filing. Application once rejected shall not be open for consideration.
